Bombay High Court Judgments 1964

High Courts22 Dec 1964

Laxman Padma Bhagal and Others Vs The State

Bombay High Court · AIR 1965 Bom 195 : (1965) 67 BOMLR 317 : (1965) CriLJ 616 : (1965) ILR (Bom) 648 : (1965) MhLj 705

Central Excises and Salt Act, 1944 — Section 21Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 114, 133, 24, 25, 3

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High Courts15 Dec 1964

Kurban Hussein Mohamedalli Rangawalla Vs The State of Maharashtra

Bombay High Court · (1965) 67 BOMLR 447 : (1965) MhLj 497

Penal Code, 1860 (IPC) — Section 285, 304A

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High Courts14 Dec 1964

Harinagar Sugar Mills Ltd. Vs M.W. Pardhan

Bombay High Court · AIR 1966 Bom 4 : (1965) 67 BOMLR 294 : (1965) ILR (Bom) 531

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Companies Act, 1956 — Section 434, 434(1), 439

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High Courts11 Dec 1964

Navinchandra Jethabhai and Another Vs Moolchand Sadaram Gindodiya

Bombay High Court · AIR 1966 Bom 111 : (1965) 67 BOMLR 357 : (1965) ILR (Bom) 641

Contract Act, 1872 — Section 216Limitation Act, 1908 — Article 106, 115Partnership Act, 1932 — Section 10, 16, 18

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High Courts11 Dec 1964Allowed

Velji Raghavji Patel Vs The State of Maharashtra

Bombay High Court · (1965) 67 BOMLR 443

Penal Code, 1860 (IPC) — Section 403, 405, 406

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High Courts10 Dec 1964Dismissed

Kashaba Daji Shinde Vs M.V. Hinge

Bombay High Court · (1967) MhLj 149

Bombay Public Trusts Act, 1950 — Section 72, 72(1)Income Tax Act, 1961 — Section 29, 66, 66(2)Land Acquisition Act, 1894 — Section 10, 11, 11, 12, 12

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High Courts09 Dec 1964

Nava Samaj Limited and Another Vs The Registrar of Companies and Another

Bombay High Court · AIR 1966 Bom 218 : (1965) 67 BOMLR 362 : (1965) ILR (Bom) 807

Companies Act, 1956 — Section 87, 88, 89, 89(1), 89(3)General Clauses Act, 1897 — Section 14, 21

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High Courts03 Dec 1964

Poona Electric Supply Co. Ltd. and Another Vs State

Bombay High Court · AIR 1967 Bom 27 : (1965) 67 BOMLR 534 : (1967) CriLJ 155 : (1966) ILR (Bom) 154

Constitution of India, 1950 — Article 20(1)Electricity Act, 1910 — Section 23, 33(1)General Clauses Act, 1897 — Section 24

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High Courts30 Nov 1964

Madhya Pradesh State Co-operative Bank Ltd., Jabalpur Vs P.D. Dalal

Bombay High Court · AIR 1967 Bom 279 : (1966) 68 BOMLR 500

Contract Act, 1872 — Section 201

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High Courts27 Nov 1964

Gangabai Tokarsy Vs Gaurishankar Chhintarmal Gupta

Bombay High Court · AIR 1966 Bom 34 : (1965) 67 BOMLR 231 : (1965) ILR (Bom) 895

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 31Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11

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High Courts26 Nov 1964

The Society of Servants of God Vs Major Hanmantrao Narayanrao Jagtap

Bombay High Court · (1965) 67 BOMLR 210

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 28, 29Civil Procedure Code, 1908 (CPC) — Section 105, 115

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High Courts26 Nov 1964Dismissed

Miss Aninha D''Costa Vs Mrs. Parvatibai M. Thakur

Bombay High Court · (1966) MhLj 74

Court Fees Act, 1870 — Section 10, 5, 6, 8, 9Easements Act, 1882 — Section 52, 56, 60Suits Valuation Act, 1887 — Section 11

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High Courts25 Nov 1964

Aninha D''Costa Vs Parvatibai M. Thakur

Bombay High Court · AIR 1966 Bom 113 : (1965) 67 BOMLR 452 : (1965) ILR (Bom) 873 : (1966) MhLj 74

Bombay Court Fees Act, 1959 — Section 6, 8Easements Act, 1882 — Section 52

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High Courts19 Nov 1964

Narayan Nathuji Vs Brijmohan Haridas and another

Bombay High Court · (1965) MhLj 265

Central Provinces and Berar Courts Act, 1917 — Section 20

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High Courts16 Nov 1964

Kala Bhika Baria Vs The State

Bombay High Court · AIR 1966 Bom 13 : (1965) 67 BOMLR 223 : (1966) CriLJ 7 : (1965) ILR (Bom) 519

Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 386

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High Courts13 Nov 1964

Jamnadas and Another Vs Commissioner of Wealth Tax, Bombay and Another

Bombay High Court · (1965) 56 ITR 648 : (1965) MhLj 55

Wealth Tax Act, 1957 — Section 14, 14(2), 15, 16, 17

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High Courts10 Nov 1964Dismissed

Naresh Shridhar Mirajkar Vs His Lordship the Honourable Mr. Justice Tarkunde

Bombay High Court · (1965) 67 BOMLR 214 : (1965) MhLj 414

Constitution of India, 1950 — Article 136, 214, 215, 216, 225

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High Courts10 Nov 1964

Nagpur Hotel Owner''s Association and Others Vs State of Maharshtra and Another

Bombay High Court · AIR 1965 Bom 169 : (1965) 67 BOMLR 206 : (1965) ILR (Bom) 387 : (1965) 2 LLJ 482 : (1965) MhLj 429

Constitution of India, 1950 — Article 226 , 254(2)Minimum Wages Act, 1948 — Section 2, 3(1), 30(2), 5(2)

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High Courts10 Nov 1964

The Life Insurance Corporation of India Vs The Bombay Municipal Corporation

Bombay High Court · AIR 1965 Bom 263 : (1965) 67 BOMLR 202 : (1965) ILR (Bom) 512

Bombay Municipal Corporation Act, 1888 — Section 154, 195EBombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 10

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High Courts10 Nov 1964

Nagpur Hotel-owners'' Association and Others Vs State of Maharashtra and Another

Bombay High Court · AIR 1965 Bom 169 : (1965) 67 BOMLR 206 : (1965) ILR (Bom) 387 : (1965) 2 LLJ 482 : (1965) MhLj 429

Minimum Wages Act, 1948 — Section 2, 27, 3, 3(1), 30(2)

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Bombay High Court judgments, 1964